Section 3 in The Orissa Ministers' Motor Car Advance Rules, 1967
3. Definitions.
- In these rules unless the context otherwise requires-(i)"Act" means the Orissa Ministers' Salaries and Allowances Act, 1952;(ii)"advance" means, repayable advance made to a Minister for the purchase of a motor car;(iii)"Form" means a Form appended to these rules;(iv)words and expressions used but not defined herein shall have the same meanings respectively assigned to them in the Act.
